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tvi 9t6T ar1TTATtlxi 25-Tig c77 1978 3
No. 2793(2)/XVIT-V-1-103-77
Dated Lucknow, Octobee 25, 1978
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translaticn of the
tfitar Pradesh Audyogik Thaaara (Sanshodhan) Adhiniyam, 1978 (Uttar Pradesh Adhiniyam
. Sankhya 34 of 1978), as passed by the Uttar Pradesh Legislature and assented to by the President
on October 23, 1978:
THE UTTAR PRADESH INDUSTRIAL DISPUTES (AMENDMENT)
ACT, 1978
[U. P. ACT No. 34 oF 1978]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
• further to amend the U. P. Industrial Disputes Act, 1947
IT IS HEREBY enacted in the Twenty-ninth Year of Republic of India as
follows :—
I. This Act may be called the Uttar Pradesh Industrial Disputes (Amend- Short title.
2. After section 2 of the U. P. Industrial Disputes Act, 1947, hereinafter
referred to as the principal Act, the following section shall be
inserted, namely
"2-A. Where any employer discharges, dismisses, retrenches of other-
wise terminates the services of an individual workman any
dispute or difference between that workman and his
employer connected with or arising out of such dis-
charge, dismissal, retrenchment or termination shall be
deemed to be an industrial dispute notwithstanding that
no other workman nor any union of workmen is a
party to the dispute."
• 3. In section 4-E of the principal Act,—
(a) in sub-section (1), after clause (iii), the following clause shall be
inserted, namely --
• "(iii-A) the Labour Commissioner, Uttar Pradesh
(b) in sub-section (3), for the words "or the State Judicial Service, or
the State LaboureService" the words “or the Uttar Pradesh Nyayik Sewa
or the State Labour Service Or who is not or who has not been such
member of the State Civil Service (Executive Branch) as has experience of
working for at least three years in the Labour Department of the
State" shall be substituted.
4. In section 6 of the principal Act, after sub-section (2), the following sub- Amendment of section shall be inserted, namely . section 6.
"(2-A) An award in an industrial dispute relating to the discharge or
dismissal of a worlcman may direct the setting aside of the discharge or
dismissal and reinstatement of the workman on such terms and conditions
if any, as the atithority making the award may think fit, or granting such
other relief to the workman, including the substitution of any lesser punish-
ment for discharge or dismissal, as the circumstances of the case may
require."
5. In section 6-0 of the principal Act; for
sub-section shall be substituted, namely :_....
in writing for reasons to be
eceeding from—
(i) one Labour Court to anot
Tribunal her Labour Court or any ;
daeht) Act, 1978.
Dismissal, etc.,
of an Individual
workman to be
deemed to be an
industrial dispute.
Insertion of new
section 2-A in
V.P. Act no. 28
of 1947.
Amendment of
Section 4-E.
recorded withdraw and transfer a pr
"(I) The State Government may by order
sub-section (1), the following
Amendment of
section 6-0.
m mmmm, Zinnia—{1978
No. 2793(2)/XVII—V-l—103-77
Dated Lucknow, October 25, 1978
_ IN pursuance of the provisions of clause (3) of Article 348 of t
lthe Governor is pleased to order the publication of the following E
' utter Pradesh Audyogik Jhagara '(Sanshodhan) Adhiniyam,
‘ ' ,Sankhya 34 of 1978), as passed by the Uttar Pradesh Legislature
on October 23, 1978:
ii, THE UTTAR PRADESH INDUSTRIAL DISPUTES (AMENDMENT)
' ACT. 1978
[U. P. ACT Not 34 OF 1978]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the U. P. Industrial Disputes Act, 1947
11 Is HEREBY enacted in the Twenty-ninth Year of Republic of India as
_-v.follows :—
he Constitution of India,
nglish translaticn of the
1978 (Uttar Pradesh Adhiniyam
and assented to by the President
i. :1. This Act may be called the Uttar Pradesh Industrial Disputes (Amend- Short title.
mam) Act, 1978.
' ‘ , 2. After section 2 of the U. P. Industrial Disputes Act, 1947, hereinafter Insertion 01' new
ureferred to as the principal Act, the following section shall be inserted, 392a?» 2‘?
V namely .-— of1§47. '
“2-A. Where any employer discharges, dismisses, retrenches or other-
wise terminates the services of an individual workman any
Dismissal, etc., dispute or difi‘erence between that workman and his
of an Individual
kma t b employer connected with or arising out of such dis-
ggmed $0 I; a: charge, dismissal, retrenchment or termination shall be
industrialdispute. deemed to be an industrial dispute notwithstanding that
no other workman nor any union of workmen is a
party to the dispute,”
3. In section 4-E of the principal Act,— Amendment of
. _ . 4_ .
(a) in SUb'SCCTiOH (1), after clause (in), the followmg clause shall be “won
inserted, namely z..- -.;
“(iii-A) the Labour Commissioner, Uttar Pradesh;”;
([7) in sub-section (3), for the words “or the State Judicial Service, or
the State Labour'Service” the words “or the Uttar Pradesh Nyayik Sewa
or the State Labour Service or who is not or who has not been such
member of the State Civil Service (Executive Branch) as has experience of
working for at least three years in the Labour Department of the
State" shall be substituted.
4. In section 6 of the principal Act,
. after sub-section (2), the following sub- Amendment of
tumors shall be inserted, namely :—
section 6.
"(2-A) An award in an industrial dis
pute relating to the discharge or
dismissal of a workman may direct the setting aside of the discharge or
dismissal and reinstatement of the workman on such terms and conditions
if any, as the authority making the a
ward may think fit, or granting such
other relief to the workman, including the substitution of any lesser punish-
; ment {or discharge or dismissal, as the circumstances of the case may
7. . require.”
5. In section 6-G of the principal Act; for sub-section (1),
Sub-section shall be substituted, namely :—~
n
the following Amendment of
section 6-G.
(l) The State Government may by order in writing for reasons to be
recorded withdraw and transfer a preceeding from— '
(i) one Labour Court to another Labour Court
or any
Tribunal ;
4
-,3-ffKga anTrETROT ;hid, 25 TM :It, 1978
Insertion 1 of
new section. 4-A.
Transitory
provision.
(ii) one Tribunal, to another Tribunal or to a Labour Court,
if the dispute is within the jurisdiction of the Labour Court,
for the disposal of the proceeding and the Labour Court or Tri-
bunal to which the proceeding is so transferred may, subject
to any special directions in the order of transfer, proceed
either de novo or from the stage at which the proceeding was
so transferred."
After section 14 of the principal Act, the following section shall 6;
inserted, namely :—
"14-A. Any person who commits a breach of any term of any settle-
ment or award, which is binding on him under this Act ,
breach of ta
Penalty for shall be punishable with imprisonment for a term which
m
of award. - may extend to six months, or with fine, or with both,
and where the breach is a continuing one, with further
fine which may extend to two hundred rupees for every day during which
the breach continues after the conviction for the first; and the court trying
the offence, if it fines the offender, may direct that the whole or any
part of the fine realised from him shall be paid by way of compensation,
to any person who, in its opinion has been injured by such breach."
A reference made under section 10 of the Industrial Disputes Act,
1947, arising out of an industrial dispute referred to in section 2-A of that Act
and pending on the date of commencement of this Act shall be deemed to be a
reference made under section 4-K of the principal Act, arising out of an indus-
trial dispute referred to in section 2-A of the principal Act as inserted by this
Act as if the provisions of that section were in force at all material times
and any such reference may be withdrawn and transferred under the provisions
of the principal Act for disposal by a Labour Court or Tribunal, as the case
may b; appointed under, the principal Act.
By order,
B. P... P. SINGHAL,
Vishesh Sachiv.
tit0 roriOrff0--70 00 291 MO (f1"91'0)--25-10-78---( 2508) ---1978--650 (i0)
4 me win warm m, 253136131, 1978
,___________-.__———
(ii) one Tribunal, to another Tribunal or to a Labour ConnI
if the dispute is within the jurisdiction of the Labour Court,
for the disposal ofthe proceeding and the Labour Court or Tri.' [_
bunal to which the proceeding is so transferred may, subject"
to any special directions in the order of transfer, proceed 7
either de novo or from the stage at which the proceeding was “
so transferred.” i
5. After section 14 of the principal Act, the following section shall 13;.
inserted, namely :— .
“14-A. Any person who commits a breach of any term of any settle-
Pen an for ment or award, which is .binding on him under this Act, ;
bmch ofy term shall be punishable wrth imprisonment for a term which
of award. 4 may extend to six months, or with fine, or with both, '
and where the breach is a continuing one, with further
fine which may extend to two hundred rupees for every day during which .
the breach continues after the conviction for the first; and the court trying'
the ofience, if it fines the offender, may direct that the whole or any
part of the fine realised from him shall be paid by way of compensation,» -
to any person who, in its opinion has been injured by such breach."
Insertionl of
new section. 4-A.
Transitory 7. A reference made under section 10 of the Industrial Disputes Act,
provision. 1947, arising out of an industrial dispute referred to in section 2-A of that Act
and pending on the date of commencement of this Act shall be deemed to be a ‘
reference made under section 4-K of the principal Act, arising out of an indus-
trial dispute referred to in section 2-A of the principal Act as inserted by this
Act as if the provisions of that section were in force at all material times
and any such reference may be withdrawn and transferred under the provisions
of the principal Act for disposal by a Labour Court or Tribunal, as the case '
may be, appointed under the principal Act. i ‘,
By order,
B. R. P. SINGHAL,
Vishesh Sachiv.
z
ficqogotfio—mow’to 291 m0 (Fearo)——25—1o—7s——(2508)——1978——650 (in) l
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